Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2008 25 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 4 4. Addition Of New Schedule Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2008 25 of 2008 An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act, 1974. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on May 25, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 162, pages 83-84, dated May 27, 2008. 2. Vide L.A. Bill No.24 of 2008 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 1, Issue No. 135, pages 93- 95, dated May 6, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 2008. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 3 :- In Section 3 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (T.N. Act 13 of 1974) (hereinafter referred to as the principal Act),- - (i) in sub-section (1), after the expression "or in the Third Schedule", the expression "or in the Fifth Schedule " shall be inserted; (ii) in the Proviso to sub-section (2), after the expression "or in the Third Schedule", the expression "or in the Fifth Schedule" shall be inserted. 3. Amendment Of Section 4 :- In Section 4 of the principal Act, in subsection (1-A),-- (a) after clause (bb), the following clause shall be inserted, namely:-- "(bbb) in respect of goods carriages not exceeding 3000 kgs. in weight laden specified in Part I of the Fifth Schedule, the tax shall be paid for the life time at the rates specified in the said Part I and in respect of goods carriages not exceeding 3000 kgs. in weight laden specified in Part II of the said Schedule, the tax shall be paid either annually at the rate payable or for the life time at the rate specified in the said Part II, as the case may be;" (b) in sub-section (4), after the expression "or in the Third Schedule ", the expression "or in the Fifth Schedule " shall be inserted. 4. Addition Of New Schedule :- In the principal Act, after the Fourth Schedule, the following Schedule shall be added, namely:-- "FIFTH SCHEDULE [See Section 4(1-A)(bbb)] Goods carriages not exceeding 3000 Kgs. in weight laden PART-I NEW MOTOR VEHICLES At the time of registration. 19,200/- PART - II OLD MOTOR VEHICLES Tax (Rs.) If the vehicle is already registered and its age from the month of registration is,-- 1. Not more than one year. 18,000/- 2. More than one year but not more than 2 years. 16,800/- 3. More than 2 years but not more than 3 years. 15,600/- 4. More than 3 years but not more than 4 years. 14,400/- 5. More than 4 years but not more than 5 years. 13,200/- 6. More than 5 years but not more than 6 years. 12,000/- 7 M th 6 b t t th 7 10 800/ 7. More than 6 years but not more than 7 years 10,800/- 8. More than 7 years but not more than 8 years. 9,600/- 9. More than 8 years but not more than 9 years. 8,400/- 10. More than 9 years but not more than 10 years 7,200/- 11. More than 10 years 6,000/-."